(1)The [* * *] [The words "revenue of the" omitted by Act 48 of 1964, Section 10 (w.e.f. 25.12.1964).] Government [* * *] [The words "of India" omitted by Act 21 of 1922, Section 3.] shall be liable to make good all sums required to discharge any liability which the Official Trustee, if he were a private trustee, would be personally liable to discharge, except when the liability is one to which neither the Official Trustee nor any of his officers has in any way contributed or which neither he nor any of his officers could by the exercise of reasonable diligence have averted, and in either of those cases the Official Trustee shall not, nor shall [* * *] [The words "revenue of the" omitted by Act 48 of 1964, Section 10 (w.e.f. 25.12.1964).] the Government [* * *] [The words "or of the Government of India" omitted by A.O.1937.] be subject to any liability.(2)Nothing in sub-section (1) shall be deemed to render [* * *] [The words "revenue of the" omitted by Act 48 of 1964, Section 10 (w.e.f. 25.12.1964).] the Government [* * *] [The words "or the Government of India" omitted by A.O.1937.] or any Official Trustee appointed under this Act liable for anything done by or under the authority of any Official Trustee before the commencement of this Act.
